STATE OF HIMACHAL PRADESH Vs. SUBHASH SHARMA @ BHASI

JUDGEMENT

(1.) ACQUITTAL of the Respondent recorded by the learned trial Court has been challenged by the State in the present appeal for offence publishable under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in short 'the Act ' for allegedly keeping in possession 300 grams of charas from the Dickey of his Scooter.

(2.) HEARD and gone through the record of the case.

(3.) CASE property was taken into possession vide memo Ext. PW1/A in the presence of the witnesses aforesaid. Sample of seal Ext. PW13/A was also obtained separately on a piece of cloth.